Citation : 2021 Latest Caselaw 4791 Guj
Judgement Date : 26 March, 2021
R/CR.MA/969/2021 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 969 of 2021
In R/CRIMINAL APPEAL NO. 74 of 2021
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STATE OF GUJARAT
Versus
KANUBHAI DHUDABHAI BHARVAD
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Appearance:
MS KRINA CALLA, APP (2) for the Applicant(s) No. 1
MR P P MAJMUDAR(5284) for the Respondent(s) No. 6
MR SURAJ B MATIEDA(10499) for the Respondent(s) No. 1,5
NOTICE SERVED(4) for the Respondent(s) No. 2,3,4
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CORAM: HONOURABLE MR. JUSTICE A.J.DESAI
and
HONOURABLE MR. JUSTICE A.S. SUPEHIA
Date : 26/03/2021
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.J.DESAI)
1. By way of the present application under Section 378 (4) of the Code of Criminal Procedure, 1973, the applicant - original complainant has prayed to grant leave to appeal against the judgment and order of acquittal dated 31.01.2020 passed by learned Additional Sessions Judge, Patan in Sessions Case Nos.58 of 2018 and 59 of 2018.
2. We have heard learned advocates Mr.Suraj B. Matieda for the respondent Nos.1 and 5 and Mr.P.P. Majmudar for respondent No.6. Though served respondent Nos.2, 3 and 4 have chosen not to appear before this court. We have also perused the impugned judgment of the learned Trial Court.
Considering the facts and circumstances of the
case, we are of the opinion that the present
R/CR.MA/969/2021 ORDER
application requires consideration and hence, the same is allowed. Leave as prayed for is granted.
Sd/ (A.J.DESAI, J)
Sd/ (A.S.SUPEHIA, J) Bhavesh-[pps]*
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